Section 6(1) in The Rajasthan High Court Ordinance 1949
(1)Subject to the provisions of sub-sections (2) and (3) every Judge of the High Court, shall hold office until he attains the age of 60 years except in the case of a Judge appointed under the proviso to sub-section (3) of section 4, who may hold office until he attains the age of sixty five years.
